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Ker. HC Defers Recovery of Disability Pension From 26 Yr. Old Suffering From 80% Mental Disability - (17 Nov 2023)

CIVIL

Kerala High Court has deferred the recovery of the disability pension from a 26-year old for a period of 3 weeks. The Court also called for the records leading to the issuance of the impugned order by the Gram Panchayat directing the return of the disability pension.

Tags : KERALA HIGH COURT   DISABILITY PENSION   GRAM PANCHAYAT  

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